Rajesh @ Raja Sain S/O Girraj Prasad Sain vs State Of Rajasthan (2024:Rj-Jp:7927)
2024 Latest Caselaw 1153 Raj/2

Rajasthan High Court

Rajesh @ Raja Sain S/O Girraj Prasad Sain vs State Of Rajasthan (2024:Rj-Jp:7927) on 15 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:7927]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

     S.B. Criminal Miscellaneous Bail Application No.
                               1810/2024

1.      Rajesh @ Raja Sain S/o Girraj Prasad Sain,
        Aged About 24 Years, R/o Village Purana,
        Nimodia,        P.s.    Chaksu,        District      Jaipur     At
        Present House No. 85/245, Sector-8, P.s.
        Pratap Nagar, Sanganer, Jaipur East. (At
        Present Confined At Central Jail Jaipur).
2.      Jateen Manmani @ Ganju S/o Parmanand,
        Aged About 20 Years, R/o House No. 85/245,
        Sector-8, P.s. Pratap Nagar, Sanganer, Jaipur
        East. (At Present Confined At Central Jail
        Jaipur).
                                                          ----Petitioners
                                 Versus
State Of Rajasthan, Through Pp
                                                      ----Respondent

For Petitioner(s) : Mr. Arvind Balaut, Adv., with Mr. Sita Ram Meena, Adv.

For                       : Mr. Babu Lal Nasuna, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order 15/02/2024

This bail application has been filed by

petitioners under Section 439 Cr.P.C. seeking regular

bail in FIR No.05/2024 registered at Police Station

Sanganer, District Jaipur City (East) for the

offence(s) under Section 392 IPC.

[2024:RJ-JP:7927] (2 of 2) [CRLMB-1810/2024]

Learned counsel for petitioners submits that

accused-petitioners are innocent and they have been

falsely implicated in this case. He further submits

that accused-petitioners have been in judicial custody

since long and the conclusion of the trial will take

long time, hence petitioners may be enlarged on bail.

Learned Public Prosecutor appearing for the

State has opposed the bail application.

Taking into consideration the overall facts and

circumstances of the case, but without expressing

any opinion on the merits and demerits of the case,

this Court deems it just and proper to enlarge

petitioners on bail.

Accordingly, the bail application filed under

Section 439 Cr.P.C. is allowed and it is ordered that

accused-petitioners 1.Rajesh @ Raja Sain S/o

Girraj Prasad Sain & 2.Jateen Manmani @ Ganju

S/o Parmanand shall be released on bail, provided

each of them furnishes a personal bond in the sum of

Rs.1,00,000/- with two sureties of Rs.50,000/- each

to the satisfaction of the trial Court, with the

stipulation that petitioners shall appear before that

Court on all subsequent dates of hearing and as and

when called upon to do so.

(UMA SHANKER VYAS),J DANISH USMANI /111

Powered by TCPDF (www.tcpdf.org)